SHRIKISHAN AND COMPANY Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned Counsel appearing for the writ petition as well as learned Counsel appearing for the respondents.

(2.) The petitioner, which is a registered company under the Companies Act, 1956, has filed the instant petition being aggrieved by the order dated 14-5-2010 (Annexure P-l), intimating the petitioner by the respondents/State that its bid has been considered as non-responsive in terms of Clause 4.5.3 (b) of ITB hence the financial bid of the petitioner will not be opened. The petitioner is further aggrieved by the order dated 29-5-2010 (Annexure P-2), intimating the petitioner that it has not been considered fit for review by the Evaluation Committee of MORTH, New Delhi, on its representation dated 14-5-2010, therefore, the financial bid of the petitioner will not be opened.

(3.) Brief facts of the case are that the respondent No. 3 invited tenders from the eligible contractors for the work of widening of two lane in km 0.00 to 63,650 on Tara Premnagar Ramanujnagar Krishnapur Road (Under LWE -Project) vide NIT dated 19-2-2010 (Annexure P-3). The probable amount of contract was Rs. 6100.05 lacs.